Section 2(d) in The M.P. Accommodation (Requisition) Act, 1948
(d)[ "public purpose" includes any Governmental purpose such as providing accommodation for the residence of a person holding office of profit under the State Government or for locating any public office of the State Government or any local authority or for storing foodgrains or forest produce collected by Government or by an agent on its behalf and allied purposes. [Substituted by MP Act 5 of 1989.]
